Section 4(2) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(2)Where an employee immediately before his/her retirement or death while in service had proceeded on leave for which leave salary is payable after having held a higher appointment whether in the officiating or temporary capacity, the benefit of emoluments drawn in such higher appointment shall be given only if it is certified that the employee concerned could have continued to hold the higher appointment but for his/her proceeding on leave.
